Dumbi Munda vs State Of Odisha
2022 Latest Caselaw 6528 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLA No.56 of 2021
            Dumbi Munda                        ....             Appellant
                                                             Mr.D. Dash,
                                                               Advocate
                                       -versus-

            State of Odisha                       ....        Respondent
                                                       Mr.S.S. Kanungo,
                                                             Addl. G.A.
                    CORAM:
                    MR. JUSTICE D.DASH
                    Dr.JUSTICE S.K.PANIGRAHI
                                      ORDER

14.11.2022 Order No. I.A. No.79 of 2021

05. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. This is an application under section 389 Cr.P.C. for suspension of execution of sentence imposed upon the Appellant, namely, Dumbi Munda by the Trial Court while convicting him for the offence under section 376-DA of the Indian Penal Code and section 6 of POCSO Act and his release on bail pending disposal of this Appeal.

3. Heard.

4. Taking into account the submissions made and on going through the judgment passed by the Trial Court; further keeping in view the evidence on record with regard to the role of this Appellant as also the manner in which the incident is said to have been committed, We are not inclined to accept the prayer, as advanced in the Application.

// 2 //

5. The I.A. is accordingly dismissed.

(D. Dash), Judge

(Dr. S.K.Panigrahi) Judge ORDER 14.11.2022 Order No. I.A. No.81 of 2021

06. 1. Heard.

2. There shall be stay realization of fine imposed upon the Appellant till disposal of the Appeal.

3. The I.A. is accordingly disposed of.

(D. Dash), Judge.

(Dr. S.K.Panigrahi), Judge ORDER 14.11.2022 CRLA No.56 of 2021 Order No.

07. 1. List this Appeal for hearing in the third week of March, 2023 along with JCRLA No.7 of 2021.

The Paper Book be prepared in the meantime.

(D. Dash), Judge.

(Dr. S.K.Panigrahi), Judge